(1)Any passenger using any public ferry or using the approach to or landing the place thereof, who refuse to pay the proper toll or with an intent to avoid payment of such toll fraudulently or forcibly use such ferry without paying the toll or who obstruct any toll collector or lease holder of the tolls of a public ferry or any of his authorized assistant in any way in the execution of their duly assigned under these rules,shall be prosecuted and punished in accordance with the appropriate provisions of the Indian Penal Code, 1860 and other provisions of law.(2)Any passenger who after being warned by any such toll collector or lease holder of the toll of a public ferry or his authorized assistant not to take any animal, vehicle or other things into the ferry-boat or upon any bridge at such a ferry which is in such a state or so loaded to endanger human life or property, or who refuses or neglects to leave or remove any animal vehicle or goods from any such ferry-boat or bridge on being requested to do so, shall be prosecuted and punished in accordance with the appropriate provision of Indian Penal Code, 1860 and other provisions of law.
